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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Tax on Entry of Goods into Local Areas Act, 2000

(2)If the officer referred to in sub-section (1), is satisfied that the person carrying the scheduled goods, willfully failed to pay the tax, he may after giving the person a reasonable opportunity of being heard, direct him to pay by way of penalty in addition to the tax payable, a sum not exceeding twice the amount of tax.